The Manager vs Smt. Anjana Debnath @ Nath And 2 Ors
2024 Latest Caselaw 1360 Tri

Tripura High Court

The Manager vs Smt. Anjana Debnath @ Nath And 2 Ors on 9 August, 2024

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                               HIGH COURT OF TRIPURA
                                     AGARTALA
                                     IA No.1 of 2024
                                In MAC APP No.84 of 2024
          The Manager, The Oriental Insurance Company Ltd.
                                                          ----Applicant(s)
                                       Versus
          Smt. Anjana Debnath @ Nath and 2 Ors.
                                                                ----Respondent(s)

For Applicant(s) : Mr. K. De, Adv.

For Respondent(s) : None

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 09/08/2024 Learned counsel Mr. K. De is present for the appellant-

applicant.

The appellant-applicant has preferred this appeal challenging

the judgment and award dated 21.03.2024 passed by Learned Motor

Accident Claims Tribunal in connection with case No.TS(MAC) 06 of

2023 and along with memo of appeal another application under 2nd

proviso of Section 173 of MV Act has been filed for condoning the

delay of 15(fifteen) days in preferring the appeal.

Heard Learned counsel for the appellant-applicant.

Considered.

Issue notice upon the respondents in the IA and also in the

main appeal.

The appellant-applicant may take steps for service of notice

upon the OP respondents by normal process and also by registered

A/D post within a week from today.

List this matter on 30.08.2024.

JUDGE

MOUMITA Digitally signed by MOUMITA DATTA

DATTA Date: 2024.08.12 16:28:30 +05'30' Moumita